Anirudha Krishnamurti ... vs State Of Mah. Thr. Pso Ps Durgapur ...
2022 Latest Caselaw 2193 Bom

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                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             : NAGPUR BENCH : NAGPUR.

                    CRIMINAL APPLICATION [APPA] NO. 676 OF 2021
                                        IN
                          CRIMINAL APPEAL NO.    OF 2022
                       ANIRUDDHA KRISHAMURTI CHAKINARPAWAR
                                          VERSUS
              STATE OF MAH., THRU. P.S.O., P.S., DURGAPUR, DIST. CHANDRAPUR
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Mr. R. D. Hajare, Advocate appointed for the applicant
                          Mr. S. S. Doifode, A.P.P. for the non-applicant no.1

                          CORAM : V. M. DESHPANDE and AMIT B. BORKAR, JJ.

DATE : MARCH 03, 2022.

1. This is an application for condonation of delay in preferring appeal challenging the judgment and order of conviction passed by the learned Additional Sessions Judge-1, Chandrapur in Special POCSO Case No. 72/2016.

2. Heard Mr. R. D. Hajare, learned counsel appointed through the High Court Legal Services Sub Committee, Nagpur for the applicant.

3. The applicant is in jail and undergoing imprisonment for 14 years. Though, the application is coming for the first time, looking to the fact that the applicant is in jail and the non-applicant/State is represented by the learned Additional Public Prosecutor, in our view, an opportunity has to be given to the applicant to submit his case.

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4. In that view of the matter, the criminal application is allowed. The delay stands condoned. Office is directed to register the appeal.

5. The criminal application stands disposed of.

Criminal Appeal No. of 2022.

1. Heard Mr. R.D. Hajare, learned counsel appointed by the High Court Legal Services Sub Committee, Nagpur for the appellant.

2. ADMIT.

3. Mr. S. S. Doifode, learned Additional Public Prosecutor waives service on behalf of the State.

                      JUDGE                      JUDGE

Diwale